COMMISSIONER OF INCOME TAX v. KOHINOOR FOODS LTD.

373 ITR 682High Court2015#15793 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2021.

Judgments citing COMMISSIONER OF INCOME TAX v. KOHINOOR FOODS LTD.

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 80/BANG/2018[2013-14]Status: DisposedITAT Bangalore18 Jan 2021AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 79/BANG/2018[2012-13]Status: DisposedITAT Bangalore18 Jan 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 78/BANG/2018[2011-12]Status: DisposedITAT Bangalore18 Jan 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 77/BANG/2018[2010-11]Status: DisposedITAT Bangalore18 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE , BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 76/BANG/2018[2009-10]Status: DisposedITAT Bangalore18 Jan 2021AY 2009-10

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GLOBAL FINSOL PVT LTD , BANGALORE

In the result, the appeals filed by the revenue for AY 2008-09,

ITA 75/BANG/2018[2008-09]Status: DisposedITAT Bangalore18 Jan 2021AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranita Nos.75 To 80/Bang/2018 Assessment Years: 2008-09 To 2013-14

For Appellant: N O N EFor Respondent: Shri Vinod Kumar Naidu, A.R
Section 143(3)Section 37Section 37(1)

…ngth in the arguments canvassed by the Authorised representatives. Since, the disallowances were on adhoc basis, it cannot stand in view of the decisions of the Honourable Delhi High Court in the case of COMMISSIONER OF INCOME TAX V. KOHINOOR FOODS LTD (2015) 373 ITR 682 (Del) and various other judgements of ITA Nos.75 to 80/Bang/2018 M/s. Global Finsol Pvt. Ltd., Bangalore Page 4 of 8 Honourable Income Tax Appellate Tribunal. I therefore, allow these grounds and appellant gets relief as under: Assessment year Relief Allowed 2008-09 3,25,16,627 2009-10 90,52,982 2010-11 5,54,02,901 2011-12 63,65,307 2012-13 2,9…

COMMISSIONER OF INCOME TAX v. KOHINOOR FOODS LTD. (373 ITR 682) — Cited in 6 Judgments | BharatTax